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Kranti Arora vs Digjam Ltd on 25 April, 2022

Author: Suresh Kumar Kait

Bench: Suresh Kumar Kait, Sudhir Kumar Jain

$~102
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       RFA(OS) 7/2011
        KRANTI ARORA                                        ..... Appellant
                           Through:     Mr. Rajiv Dutta, Sr. Adv. with Mr.
                                        Siddharth Dutta and Ms. Gunjan
                                        Malhotra, Advs.
                           versus

        DIGJAM LTD                                          ..... Respondent
                           Through:     Mr. Ramesh Singh, Sr.Adv. with
                                        Ms Bharati Budeshra and Mr.
                                        Sanjiv K. Jha, Advs.
        CORAM:
        HON'BLE MR. JUSTICE SURESH KUMAR KAIT
        HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
                           ORDER

% 25.04.2022 C.M.APPLN.51983/2018 (for impleadment)

1. Arguments heard.

2. Order reserved.

3. Meanwhile, parties shall file a brief note of written submissions not exceeding three pages with relevant documents/judgments on which they want to rely with relevant portion duly highlighted for the convenience of this Court within five days. Hardcopy of the same be also supplied to the Court Master of this Court within five days. RFA(OS) 7/2011 & C.M.APPLN.43534/2021

4. Learned counsel for the respondent seeks permission to file written submissions of 14 pages along with case law relied upon.

5. Let needful be done at least one week before the next date of hearing with advance copy to other side.

6. Renotify on 22.09.2022.

SURESH KUMAR KAIT, J SUDHIR KUMAR JAIN, J APRIL 25, 2022/rk RFA(OS) 7/2011 Page 2 of 2